Punjab-Haryana High Court
Nasima Khatoon And Another vs State Of Punjab And Others on 6 August, 2014
Author: Sabina
Bench: Sabina
In the High Court of Punjab and Haryana at Chandigarh
Crl. Misc. No. M-26491 of 2014
Date of Decision: 6.8.2014.
Nasima Khatoon and another ......Petitioners
Versus
State of Punjab and others .....Respondents
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. G.S.Verma, Advocate
for the petitioners.
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SABINA, J.
Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking directions to respondents No. 1 and 2 to provide them adequate protection.
Heard.
In the present case, grievance of the petitioners is that private respondents No. 4 and 5 were trying to falsely involve them in some false case of kidnapping. In case respondents No. 4 and 5 have approached the police for registration of a case against the petitioners, they would be taking recourse to law.
No ground for interference by this Court is made out. Dismissed.
(SABINA) JUDGE August 06, 2014 Gurpreet Singh Gurpreet 2014.08.06 15:32 I attest to the accuracy and integrity of this document chandigarh